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[Cites 0, Cited by 0] [Section 126] [Entire Act]

NCT Delhi - Subsection

Section 126(2) in The Delhi Excise Rules, 2010

(2)A permit in Form P-7 may be granted by the Assistant Commissioner to any person mentioned in sub-rule (1) on payment of fee, as prescribed:Provided that no such fee shall be payable if the permit is required for personal use.